MANGE RAM Vs. SUBHASH AND OTHERS

JUDGEMENT

(1.) Present appeal has been preferred by the appellant dissatisfied with the compensation granted by the tribunal. Learned counsel for the appellant submits that tribunal has not granted adequate compensation under usual heads, such as pain and suffering, attendant, transportation and special diet etc. He further submits that some compensation also ought to have been granted for loss of income during the period the appellant remained admitted. Learned counsel for the insurance company submits that adequate compensation has been awarded for the injuries suffered by the appellant.

(2.) I have heard learned counsel for the parties and given careful thought to the facts of the case.

(3.) It appears that accident took place on 1.2.2010 in which appellant suffered injuries. As a result, he had to undergo treatment in a hospital at Hisar. The tribunal granted a total compensation of Rs.70,000/- i.e. Rs.50,000/- on account of expenses incurred on treatment and medicines, Rs.12,000/- for disability and Rs.8,000/- for hospitalization, pain and suffering, attendant charges etc. I find merit in the plea of the claimant that he is entitled to some more amount under usual heads i.e. pain and suffering, attendant, transportation and special diet etc.